Ramji Ravidas vs The State Of Bihar
2022 Latest Caselaw 845 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4690 of 2021
     ======================================================

1. Ramji Ravidas Son of Late Chritra Ravidas, resident of Village Mastpura, Post Office Bagdaha, Police Station Bodh Gaya, District - Gaya.

2. Upendra Narain Singh, Son of Late Awadhesh Singh, resident of Village Kunda, Post Office Kunda, Police Station Aurangabad Mufassil, District - Aurangabad.

3. Prasanjit Kumar Singh, Son of Ramshkehar Prasad Singh, resident of Village Sareya, Post Office and Police Station Goh, District Aurangabad.

4. Upendra Kumar Singh, Son of Ramgati Singh, resident of Village and Post Office Simra, Police Station Mali, District Aurangabad.

5. Sanjay Kumar Singh, Son of Matukdhari Singh, resident of Village Mahadeva, Post Office Charan, Police Station Mali, District Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Animal Husbandry and Fisheries Resources Department, Government of Bihar, New Secretariat Building, Bailey Road, Patna - 800001.

2. The Director, Animal Husbandry Government of Bihar, New Secretariat Building, Bailey Road, Patna - 800001.

3. The Regional Director, Animal Husbandry, Magadh Range, Gaya.

4. The District Animal Husbandry Officer, Aurangabad.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Lalan Kumar Singh For the Respondent/s : Ms. Nutan Sahay, JC to AAG-12 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-02-2022 The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accept notice for respondents.

Petitioners' counsel to serve copy of the petition to the State

counsel.

3. In the instant petition, petitioners have prayed for

following reliefs:

"1. That by this writ application the petitioners crave indulgence of this Patna High Court CWJC No.4690 of 2021 dt.01-02-2022

Hon'ble High Court for issuance of an appropriate writ or writs, order or orders, direction or directions commanding the respondents to consider and reinstate/absorb the petitioners in service on the principle of parity in the light of the judgment decided by the Hon'ble Apex Court on 22.5.2019 in the case of State of Bihar Versus Awadhesh Kumar and the Letters Patent Appeal No. 542 of 2006 decided by this Hon'ble Patna High Court and the petitioners further pray for similar treatment done in the light of the Bihar State Litigation Policy, 2011."

3. In support of the aforesaid relief, petitioners are

stated to have submitted applications on 29.12.2018 and

17.03.2020, vide Annexure- 9 series.

4. Therefore, the concerned respondent is hereby

directed to pass speaking order as to whether petitioners are

entitled to the relief sought in the present petition read with the

representations within a period of three months from the date of

receipt of this order. The concerned respondent is hereby directed

to take note of judicial pronouncements read with the Bihar State

Litigation Policy, 2011.

5. With the aforesaid observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J) rakhi/-

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